REGENT COMPUTRONICS PVT. LTD.

Lakshminarasammakar Appellant

V/S

RAMANNA Respondents

Referred Judgements :-

T.S.CHANNEGOWDA V/S. SRI.H.THOPAIAH AND ANOTHER [REFERRED TO]
MST.KHARBUJA KUER V/S. JANGBAHADUR RAI AND OTHERS [REFERRED TO]
SETHANI VS. BHANA [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
A VENKAPPA BHATTA VS. GANGAMMA [REFERRED TO]
UNION OF INDIA VS. K.V. LAKSHMAN [REFERRED TO]

(1.) This appeal is directed against the Judgment and decree passed by the II Additional Senior Civil Judge and JMFC, Tumakuru, in O.S.No.10/2014.

(2.) For the sake of convenience, the parties are referred to as per their status/title in the trial Court.

(3.) Facts in brief are: